USHA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner's selection and appointment as Anganwari Worker on 14/8/2007 was found to be made on the basis of an income certificate, which was later on cancelled by the Tehsildar vide order dtd. 20/6/2011. The cancellation of the income certificate was upheld by all the competent authorities vide their concurrent orders. The orders passed by the authorities were upheld by the Division Bench of this Court in CWP No. 1233/2012. Since the cancellation of income certificate had been upheld in CWP No. 1233/2012, therefore, the selection and appointment of the petitioner was set aside by respondent No.3 vide order dtd. 15/3/2013. This order has been assailed in the instant writ petition.

(2.) (i) The petitioner and respondent No.5 participated in the selection process for the post of Anganwari Worker in Angawari Centre Sunet, Tehsil Fatehpur, District Kangra, H.P.. The petitioner was selected and she joined as such on 14/8/2007. Respondent No.5, challenged the petitioner's appointment on the ground of her having income higher than the outer income limit prescribed under the applicable policy.

(3.) I have heard learned counsel for the parties and have gone through the record with utmost care.